Section 225 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
225. Military Command.
(1)It is the authority vested in officers of the Executive Branch and in sailors mentioned in Regulation 249 to command one or more ships or boats or aircraft according to their training and duties,or to direct any work or undertaking which requires the cooperation of different branches of the Service. It may be conferred on other officers and sailors by appointment or by direction of superior authority.(2)Officers and men entitled to exercise military command are not necessarily qualified by training and duties to perform all the functions mentioned in sub-regulation (1), and this must be borne in mind when detailing officers and men for duties.(3)All persons entitled by definition to military command are qualified to assume the direction of work or undertakings which require the cooperation of different branches of the Service. Persons not entitled to military command may be entrusted by superior authority with the direction of such work or undertakings when appropriate.(4)Command of ships and boats shall be limited to qualified officers of the Executive Branch and seaman sailors, except when conferred by superior authority on other persons qualified by ability and experience.(5)Command in the Air may be assumed only in accordance with the Regulations for Naval Air Arm.(6)Officers and sailors qualified as aircrew and appointed for flying duties but belonging to branches not entitled to military command may exercise it in the performance of their flying duties in the air, on board a ship and on the ground.(7)Non-executive officers appointed in command of shore establishments may exercise such functions of military command as may be necessary for the proper performance of their duties.(8)No officer of the Indian Navy shall be entitled to any military command unless he is serving on full pay, is borne on the books of one of Indian Naval Ships, and is carrying out naval duties.(9)Officers holding appointments under civil departments of the Government shall not, without the express orders of the Chief of the Naval Staff, assume any command over or issue any orders to personnel of the Indian Navy other than those officers and men who are serving under their orders in their respective departments.(10)Officers employed on Naval Armament Inspection duties shall take precedence within the Naval Armament Inspection pool according to their seniority in the inspection grade. Except when appointed temporarily additional to a seagoing ship and given appropriate specialist duties in the ship in accordance with Regulations for Naval Armament Inspection, they shall be in the same position as officers outside the executive category, in that while they may be given such power of command as their duties require, they do not automatically assume command of officers and/or sailors other than those placed under their orders.(11)Except as provided in sub-regulations (3), (6), (7) and (9) and in Regulation 226, no officer or sailor not entitled to military command shall assume command over officers and men of other branches unless those have been appointed or detailed for duty in his department or placed under his orders.(12)Honorary Rank or an Honorary Commission shall not carry with it any military command.
